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[Cites 0, Cited by 0] [Section 363] [Entire Act]

State of Maharashtra - Subsection

Section 363(a) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(a)The notice of election in all constituencies, other than the constituency of registered graduates, shall be forwarded to all electors in the constituency concerned at least 30 clear days before the date of election. The notice shall state the date fixed as the last day for receiving nominations and the date of election. In the case of election in the constituency of registered graduates, the notice of election shall be published in the newspapers selected by the Vice-Chancellor at least 30 clear days before the date of election.